Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] Union of India - Subsection Section 5(B) in Finance Act, 2012 (B)in clause (23C), after fee sixteenth proviso, fee following proviso shall be inserted and shall be deemed to have been inserted with effect from fee 1st day of April, 2009, namely: -
